Rinku @ Mahesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 289 MP

HIGH COURT OF MADHYA PRADESH Cr.R.No.343/2021 (Rinku @ Mahesh Vs. The State of M.P.)

Gwalior, Dated : 26.02.2021

Shri Rishikesh Bohare, learned counsel for the petitioner/

revisionist.

Shri B.S.Gour, learned Panel Lawyer for the State.

Learned counsel for the petitioner has not correctly mentioned

the detail particulars of the sections under which the petitioner/

revisionist has been convicted.

It is seen from the application that conviction is shown under

Section 354 of IPC for rigorous imprisonment of one year with fine of

Rs.500/- whereas on going through the judgment passed by the learned

trial Court in para 28, it is clearly mentioned that the conviction is

under Section 354 of IPC for RI one year with the fine of Rs.500/- and

also under Section 354-D IPC for RI one year with the fine of Rs.500/-.

In such circumstances, the counsel for the petitioner has tried to get the

suspension from this Court mentioning incorrect facts in the

application.

In such circumstances, this Court is not inclined to allow this

application. The application (I.A.No.4526/2021), first application

under Section 397 of Cr.P.C. for suspension of execution of sentence

filed on behalf of the petitioner/revisionist is rejected.

                                                 (Vishal Mishra)
AK/-                                                 Judge
        ANAND
        KUMAR
        2021.02.27
        11:48:56
        +05'30'